Bhabesh Rabha vs The State Of Assam
2025 Latest Caselaw 5862 Gua

Gauhati High Court

Bhabesh Rabha vs The State Of Assam on 30 June, 2025

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GAHC010144082025




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                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                Case No. : Crl.Rev.P./250/2025

            BHABESH RABHA
            S/O SRI DIPAK KUMAR RABHA
            R/O VILL- PUB BARMACHARI, PIN- 781333, P.S. BARB ARI, P.O.
            BARIMAKHA, BARAMA, DIST. BAKSA, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PP, ASSAM



Advocate for the Petitioner   : MR. S C BISWAS, MS. R DEVI

Advocate for the Respondent : PP, ASSAM,
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                                BEFORE
                 HONOURABLE MRS. JUSTICE MITALI THAKURIA
                                 ORDER

30.06.2025

Heard Mr. S. C. Biswas, learned counsel for the petitioner. Also heard Mr. K. Baishya, learned Additional Public Prosecutor for the State respondent.

This revision petition, filed under Sections 438/442 along with Section 528 of the BNSS, is directed against the Judgment and Order dated 11.06.2025 passed by the learned Sessions Judge, Baksa in Criminal Appeal Case No. 05/2024, whereby the appeal filed by the petitioner was dismissed, and the Judgment and Order dated 13.05.2024 passed by the learned Additional Chief Judicial Magistrate, Baksa, Mushalpur in connection with PRC Case No. 394/2021, under Sections 279/304(A) of the IPC, was upheld.

Admit.

Issue notice to the respondent, returnable within 4 (four) weeks.

Since Mr. Baishya, learned Additional Public Prosecutor, has entered appearance and accepted notice on behalf of State respondent, no formal notice is required to be issued to the said respondent. However, he shall be provided with requisite extra-copy of the petition during the course of the day.

Call for the scanned copies of the records pertaining to PRC Case No. 394/2021 and Criminal Appeal Case No. 05/2024 from the Courts of the Additional Chief Judicial Magistrate, Baksa, Mushalpur, and the learned Sessions Page No.# 3/3

Judge, Baksa, respectively.

List the matters after 4 (four) weeks.

JUDGE

Comparing Assistant